Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 73] [Entire Act]

State of Odisha - Subsection

Section 73(1) in The Orissa Co-operative Societies Act, 1962

(1)Where the Registrar has made an order under Section 72 for the winding up of a Society, he may appoint a Liquidator for the purpose and fix his remuneration, which shall be paid from out of the funds of the Society and may also remove any Liquidator and appoint another in his place.